Section 21 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
21. Power to levy market fees.
(1)The market committee shall levy and collect market fees in respect of agricultural produce brought into and brought or sold in the market area in a manner and at the rates as prescribed in the rules provided that the fees so levied shall not be less than one rupee per one hundred rupees of the price of the agricultural produce.(2)For purposes of sub-section (1) all notified agricultural produce leaving market yard shall, unless the contrary is provide, be presumed to have been brought within such market yard by the person in possession of such produce.
